- (1.) Heard learned Counsel for the revisionist and learned A.G.A. for the State.
(2.) This is a revision against the order dated 20.9.2008 passed by the Additional Sessions Judge/F. T. C. No. 1st, Banda in Misc. Case No. 5/XII/08 arising out of S.T. No. 77 of 2002 State v. Raju and Ors..
(3.) It appears that the revisionist-Saket Kumar alias Bablu moved an application for declaring him as a juvenile. The learned Additional Sessions Judge registered the application as a misc. case and proceeded to hold an inquiry. During the inquiry witnesses Ram Baran Singh Chauhan (C.W. 1), the Principal of Saraswati Gyan Mandir, Sitamau, District Mandsaur, M. P. and Ashok Kumar (C.W. 2) an Assistant Teacher in the Madhusudan Das Inter College, Jaspura, Banda were examined. For the determination of the revisionist's age, his medical examination was also done.;